Section 137 in The Rajasthan Financial Corporation (Staff) Regulations, 1958
137.
The leave salary and allowances for the period of surrendered leave will be paid alongwith the leave salary and allowances for the ordinary leave of not less than thirty days actually availed of by the employee of the Corporation. If the leave salary for the first thirty days of the actually leave availed of is drawn in two instalments, consequent on the leave falling partly in two months, the leave salary for the surrendered leave will be drawn alongwith the second spell of such leave salary. This leave salary is not liable to deductions on account of P.F. Substitutedcription, repayment of loans to Corporation, house rent and repayment of any dues to co-operative Society, etc. Income-tax shall be deducted on this additional income.
